Anubha Rawat Choudhary,j. - (1.) Heard Ms. Jasvindar Mazumdar, learned counsel appearing on behalf of the petitioners.
(2.) Heard Ms. Vandana Bharti, learned counsel appearing on behalf of the opposite party-Vigilance.
(3.) This petition has been filed for the following reliefs: - 'That in the instant application, the Petitioners pray for invocation of the inherent powers of this Hon'ble Court for quashing the order dated 6.6.2013 of Shri Abhi Ranjan Kumar Sinha, learned Special Judge, Vigilance, Ranchi in connection with Special Case No. 11 of 2013 corresponding to G.R. No. 1707 of 2013 arising out of Lalpur P.S. Case No. 92 of 2013 corresponding to G.R. No. 1707 of 2013, whereby and whereunder, the learned Special Judge, Vigilance has been pleased to find a prima case against the present Petitioners under Sections 171E/171F/171H/414 of the Indian Penal Code, Section 133 of the Representation of the People Act, Sections 568/574/559 of the Jharkhand Municipal Act, 2011 and Section 8, 9, 10 and 13(1) (d) of the Prevention of Corruption Act, 1988 and accordingly took cognizance of the same; and for quashing the entire criminal proceeding in connection with Special Case No. 11 of 2013 corresponding to G.R. No. 522 of 2011 arising out of Lalpur P.S. Case No. 92 of 2013 corresponding to G.R. No. 1707 of 2013, now pending in the Court of Shri Abni Ranjan Kumar Sinha, learned Special Judge, Vigilance, Ranchi.' I.A. No. (Cr.) 1625 of 2015 ;